RAJEEV KUMAR SHRIVASTAVA,J. - (1.)The applicant has filed this first application under Sec. 439 Code of Criminal Procedure for grant of bail.
(2.)Applicant has been arrested on 15/05/2022 by Police Station Noorabad, District Morena (M.P.) in connection with Crime No. 81/2022 registered for offence under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act.
(3.)It is submitted by learned counsel for the applicant- Jarif Khan that the applicant has not committed any offence. He has falsely been implicated in this case. The applicant is in custody since 15/05/2022. There is no role of the applicant in the commission of alleged offence. It is further submitted that the allegation of recovery of 40 Kg Ganja from the possession of the applicant is false. Earlier co-accused Satish Sharma has been released on bail vide order dtd. 22/06/2022 passed in M.Cr.C. No. 28469/2022. Investigation and trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail to the present applicant.